HITLER FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) THE petitioner is seeking his early release from life imprisonment, having completed 15 years of imprisonment.

(2.) THE petitioner is undergoing life imprisonment in Sessions Case No.5 / 8 9 and as per the affidavit filed the petitioner has undergone 15 years, 10 months and 27 days including under trial period and earned remission of 3 years, 13 days as on 9.9.2005.

(3.) THE case of the petitioner was placed before the Committee for review of sentences vide its meeting held on 5.6.03 and the Committee felt that the case of the petitioner was not a fit case to consider for premature release because the other authorities namely, the police and the District Magistrate had not recommended the case of the petitioner for premature release.